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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(2)(xiv) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(xiv)period within which the minor mineral shall be extracted and removed and delivery of possession of land on the expiry of such period or on removal of the quantity of the minor mineral(s) for which the permit is valid/ granted;